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[Cites 0, Cited by 0] [Section 384] [Entire Act]

State of Goa - Subsection

Section 384(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)Any party or, in case the inventory is of orphan's jurisdiction, the personal representative, may apply for the removal of the head of family. The court shall then hold a summary inquiry with a short notice to the head of the family wherein not more than 3 witnesses shall be examined by either side.